SHABANA SALAHUDHEEN Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner-Medical students prosecuting their studies in the respondent ESI Medical College are knocking at the doors of Writ Court, in substance, for laying a challenge to the prescription of five year compulsory service to be rendered in the ESI Hospitals after the accomplishment of their graduation.

(2.) After service of notice, respondents have entered appearance through their Panel Counsel; the respondent ESI Corpn/college has filed the Statement of Objections resisting the writ petitions; however, the respondent MCI has filed its Statement of Objections incidentally supporting the case of petitioners.

(3.) Since common questions of law & facts arise in these cases, the same are taken up together, for the final hearing & disposal by this common judgment, as unanimously suggested at the Bar.